Poonam Bansal Vs. State & Ors.

[Transfer Petition (Crl.) No. 333 of 2010]

1. We have heard the learned counsel for the parties.

2. Considering the facts and circumstances of the case, we are fully satisfied that this is a fit case for transfer.

3. We direct that Case No. 525/2005 arising out of FIR NO. 145/2005 u/S 498-A/406/34 IPC P.S. City Rohtak pending before the Civil Judge, Senior Division and Additional CJMIC, Rohtak, Haryana entitled Poonam Bansal v. State of Haryana be transferred to a court of competent jurisdiction at Delhi.

4. The Civil Judge at Rohtak is directed to transmit the records pertaining to this case to the Sessions Judge, Delhi. Parties shall appear before the Sessions Judge, Delhi with a copy of this order on the 17th March, 2011 who shall assign the same for disposal to a competent court.

5. The Transfer Petition is disposed of in the above terms.

................J. [Harjit Singh Bedi]

................J. [Chandramauli Kr. Prasad]

New Delhi

February 22, 2011.

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